OM PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS identical points to grant the concession of anticipatory bail to the petitioners are involved, therefore, I propose to dispose of indicated criminal petitions bearing CRM No. M -16083 of 2014 titled Om Parkash Vs. State of Haryana (for brevity "the 1st case") and CRM No. M -16542 of 2014 titled Pooja Vs. State of Haryana (in short "2nd case), arising out of the same case/FIR, by means of this common order, to avoid the repetition of facts.

(2.) PETITIONERS , have preferred the instant separate petitions for the grant of anticipatory bail, in a case registered against them along with other co -accused, vide FIR No. 42 dated 12.04.2014, on accusation of having committed the offences punishable under Section 306 read with Section 34 IPC, by the police of Police Station Bapoli, District Panipat.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petitions for anticipatory bail deserve to be accepted in this context.